Section 6(5)(b) in The U.P. Debt Relief Act, 1977

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State of Uttar Pradesh - Subsection

Section 6(5)(b) in The U.P. Debt Relief Act, 1977

(b)where the movable property is in the possession of any of the banks referred to in clause (d) or clause (e) of section 25, the Tahsildar shall-

(i)by an order, direct the said bank to deposit, on or before the date specified in the order, the movable property with the Tahsildar together with a statement specifying the amount due to the said institution in respect of the said property and simultaneously issue a certificate to the said bank to the effect that the amount due to the said bank in respect of the said property shall be recovered from the creditor as if it were an arrear of land revenue and paid to the said bank; and

(ii)on the said bank depositing the said property with the Tahsildar, acknowledge in writing the receipt of the movable property and proceed to recover from the creditor such amount as is due to the said bank in respect of the said property as if it were an arrear of land revenue, and on such recovery, pay the same to the said bank.

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State of Uttar Pradesh - Subsection

Section 6(5)(b) in The U.P. Debt Relief Act, 1977